Samco Securities Limited Vs Securities And Exchange Board Of India

Securities Appellate Tribunal Mumbai 24 Jan 2024 Miscellaneous Application No. 1509, 1510, 1511 Of 2023, Appeal No. 34 Of 2024 (2024) 01 SEBI CK 0009
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Application No. 1509, 1510, 1511 Of 2023, Appeal No. 34 Of 2024

Hon'ble Bench

Meera Swarup, Technical Member

Advocates

Samyak Pati, Shreya Parikh, Ratan Singh, Anuj V.R

Final Decision

Allowed

Judgement Text

Translate:

Meera Swarup, Technical Member

1. There is a delay in the filing of the appeal. For the reasons stated in the application, the delay is condoned. The application is allowed. Since the appeal is taken up for hearing, the urgency application is disposed of.

2. Stay Application stands disposed off as the Applicant has paid the penalty amount under protest.

3. Three weeks time is allowed to the Appellant to file reply. Rejoinder to be filed within three weeks thereafter. List on March 12, 2024.

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